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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Maharashtra - Subsection

Section 98(1)(d) in The Maharashtra Industrial Relations Act, 1946

(d)in cases where conciliation proceedings in respect of an industrial dispute to which a lock-out relates have commenced, before the completion of such proceedings and during the period of ten days thereafter;